SARDAR PATEL UNIVERSITY Vs. MINAL R JOGI

JUDGEMENT

(1.) Sardar Patel University, original respondent No. 1 in Special Civil Application No. 5667 of 1999, being aggrieved by the judgment and order passed by the learned Single Judge on 22nd October 1999 in SCA No. 5667/99, has preferred this Letters Patent Appeal.

(2.) Relevant facts, necessary to decide this Letters Patent Appeal, are as under:

(3.) Before proceeding further, it would be proper to note here that the petitioner appeared at the examination conducted by the University and the result is likely to be declared within a reasonable period.